High Courts18 Jul 2013
G.C. Raghavendra Vs K. Natesh Babu and M/s. Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 07 KAR CK 0215
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 853 of 2,397
High Courts18 Jul 2013Allowed
M. Mallikarjuna and Others Vs The Deputy Director of Mines and Geology and The Police Inspector
Karnataka High Court · (2013) 07 KAR CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 2(d)Mines and Mineral (Development and Regulation) Act, 1957 — Section 21, 22Penal Code, 1860 (IPC) — Section 379
High Courts18 Jul 2013
Smt. Vijaya Vs The State of Karnataka, The Recruitment Authority and the Deputy Director of Public Instructions (Administration) and The Nodal Officer, District Level Recruitment Committee
Karnataka High Court · (2013) 07 KAR CK 0209
High Courts18 Jul 2013
Tobacco Board Vs The State of Karnataka, The Commissioner and The Depute Commissioner
Karnataka High Court · (2013) 07 KAR CK 0208
Karnataka Value Added Tax Act, 2003 — Section 45, 62(6), 63, 63(4)
High Courts18 Jul 2013Allowed
Swamy @ Gangolli Swamy @ Somashekara and Others Vs The State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts18 Jul 2013Disposed Off
Smt. Bhavya and Smt. Ashwini @ S.G. Tejaswini Vs Hanumappa Reddy and Others
Karnataka High Court · (2013) 07 KAR CK 0197
High Courts18 Jul 2013Allowed
G.S. Narayana Rao Vs The Deputy Tahsildar and Others
Karnataka High Court · (2013) 07 KAR CK 0196
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Karnataka Village Officers Abolition Act, 1961 — Section 3
High Courts18 Jul 2013Disposed Off
Sadashiva Rao and Geetha Bai Vs The Managing Director, The Divisional Officer and The Assistant Executive Engineer
Karnataka High Court · (2013) 07 KAR CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts18 Jul 2013Disposed Off
Sri V. Govindegowda Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0132
High Courts18 Jul 2013Disposed Off
Sri. H.K. Krishna Vs The Asst. Executive Engineer and Sri. M.D. Babjaan
Karnataka High Court · (2013) 07 KAR CK 0131
High Courts18 Jul 2013
B.T. Aryaprakash Vs Karnataka State Road Transport Corporation
Karnataka High Court · (2013) 4 AKR 1
High Courts18 Jul 2013
Garuda Autocraft Private Limited Vs The Deputy Commissioner of Commercial Taxes
Karnataka High Court · (2014) 45 GST 131 : (2013) 77 KarLJ 279 : (2014) 67 VST 266
High Courts18 Jul 2013
Smt. Shamala Madhusudan Vs State of Karnataka and Sri. K.N. Madhusudan
Karnataka High Court · (2013) 07 KAR CK 0071
Penal Code, 1860 (IPC) — Section 465, 467, 471Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts18 Jul 2013Partly Allowed
A.V. Krishnappa and A.K. Raju Vs K. Jagannath and The Branch Manager, National Insurance Co. Ltd.
Karnataka High Court · (2013) 07 KAR CK 0070
Motor Vehicles Act, 1988 — Section 166
High Courts18 Jul 2013Allowed
Children''s Education Society''s and Sri S. Narasa Raju Vs Union of India and Board of Governors in Supersession of Medical Council of India
Karnataka High Court · (2013) 07 KAR CK 0069
Constitution of India, 1950 — Article 14, 19, 226Indian Medical Council Act, 1956 — Section 10A(4)
High Courts18 Jul 2013Partly Allowed
Sri. Vinod S.D. Madavi Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0057
Penal Code, 1860 (IPC) — Section 279, 304-A
High Courts18 Jul 2013Allowed
B. Venkatesh Vs The State of Karnataka, The Thasildar and Munivenkatappa
Karnataka High Court · (2013) 07 KAR CK 0044
Karnataka Village Officers Abolition Act, 1961 — Section 3(2)Limitation Act, 1963 — Section 5
High Courts18 Jul 2013
Ajantha, Jayasheela and Sri. Sureshkumar @ Sureshbabu Vs The State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0041
Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts18 Jul 2013Partly Allowed
M/s. Attavar Medicals and Sri. Ramdas Attavar Proprietor Vs The State
Karnataka High Court · (2013) 07 KAR CK 0040
Drugs and Cosmetics Act, 1940 — Section 18c, 27(b)(ii)
High Courts18 Jul 2013Disposed Off
Arun @ Arun Kumar Vs The Divisional Manager, The Oriental Insurance Company Limited and Shankaregowda
Karnataka High Court · (2013) 07 KAR CK 0039
Motor Vehicles Act, 1988 — Section 173(1)